RAKAM SINGH Vs. DHOOM SINGH

JUDGEMENT

(1.) Petitioner has filed this writ petition for a direction to the Civil Judge (Sr. Div.), Roorkee, District Haridwar to decide the temporary injunction application of the petitioner filed under Order 39, Rule 1 and 2 and Sec. 151 of C.P.C. within a stipulated period.

(2.) Heard learned counsel for the petitioners.

(3.) An Original Suit No.302 of 2024 Rakam Singh and others vs. Dhoom Singh and others is filed by the petitioners/plaintiffs for permanent injunction for restraining the respondents/defendants to interfere in the peaceful possession of the petitioners/plaintiffs. Certain photographs have been annexed by the petitioners/plaintiffs on the record of the writ petition showing that some construction is being raised by the respondents/defendants over the suit property, which according to the petitioners/plaintiffs belongs to the petitioners as it falls in their share as per the family settlement.